High Court Of Kerala Judgments 1966

High Courts23 Dec 1966Allowed

Cherian Lukose Vs State of Kerala

High Court Of Kerala · AIR 1968 Ker 60 : (1968) CriLJ 168

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts23 Dec 1966Allowed

Krishnan Nair Vs Sivaraman Namblar and Another

High Court Of Kerala · (1967) KLJ 84

Evidence Act, 1872 — Section 91Kerala Land Reforms Act, 1963 — Section 10, 12, 13, 2(18), 2(22)Transfer of Property Act, 1882 — Section 100

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High Courts23 Dec 1966Dismissed

State of Kerala Vs Nanoo Vydian

High Court Of Kerala · (1967) KLJ 447

Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 21Travancore Abkari Act, 1073 — Section 67

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High Courts23 Dec 1966Allowed

Krishnan Nair Vs Perumbalath Kizhakkiniyakath Manakkal Karnavan and Another

High Court Of Kerala · AIR 1967 Ker 270

Evidence Act, 1872 — Section 91Kerala Land Reforms Act, 1963 — Section 12, 13, 2(22), 2(49), 2(57)

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High Courts22 Dec 1966Allowed

In Re: New Era Manufacturing Co. Ltd.

High Court Of Kerala · (1967) 37 CompCas 796

COMPANIES ACT, 1956 — Section 434Limitation Act, 1963 — Section 18

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High Courts22 Dec 1966Allowed

In Re: Narasimhan and Others

High Court Of Kerala · (1967) KLJ 387

Companies Act, 1956 — Section 434(l)(a)Limitation Act, 1963 — Section 18

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High Courts20 Dec 1966

Vijayamma Vs Gangadharan

High Court Of Kerala · (1967) KLJ 280

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 29, 29(2), 4, 4(b), 4(b)

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High Courts20 Dec 1966Allowed

Muthukrishna Reddiar Vs The Canara Bank Lid., Alleppey

High Court Of Kerala · (1967) KLJ 320

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High Courts20 Dec 1966Allowed

C.B. Xavier Cochin Vs Food Inspector, Mattancherry Municipality, Mattancherry

High Court Of Kerala · (1968) CriLJ 348

Criminal Procedure Code, 1898 (CrPC) — Section 342, 352Evidence Act, 1872 — Section 114, 24, 30

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High Courts14 Dec 1966Allowed

Cherian Vs The Municipal Council and another

High Court Of Kerala · (1967) KLJ 329

Constitution of India, 1950 — Article 226, 265Kerala Local Authorities Entertainments Tax Act, 1961 — Section 3, 4, 5, 5(1), 5(1)(a)

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High Courts13 Dec 1966Allowed

Devaki and Another Vs Kitta

High Court Of Kerala · AIR 1967 Ker 280 : (1967) CriLJ 1640

Criminal Procedure Code, 1898 (CrPC) — Section 435, 488

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High Courts12 Dec 1966Dismissed

Antony and Others Vs Mathew

High Court Of Kerala · (1967) KLJ 185

Criminal Procedure Code, 1898 (CrPC) — Section 145(4)

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High Courts12 Dec 1966

Abdul Khader Vs Regional Deputy Director of Public Instruction

High Court Of Kerala · (1967) 2 LLJ 643

Constitution of India, 1950 — Article 311

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High Courts12 Dec 1966

Raman Raghavan Vs The State of Kerala

High Court Of Kerala · (1968) CriLJ 255

Penal Code, 1860 (IPC) — Section 304

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High Courts09 Dec 1966

Mary Vs Zacharia and Co. Ltd and Others

High Court Of Kerala · (1967) KLJ 304

Evidence Act, 1872 — Section 108

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High Courts07 Dec 1966Dismissed

Kunhappu Vs Madhavi

High Court Of Kerala · (1967) KLJ 435

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts02 Dec 1966Dismissed

Themmalapuram Bus Transport, Palghat Vs The Regional Transport Authority, Palghat and Others

High Court Of Kerala · AIR 1967 Ker 285

Motor Vehicles Act, 1939 — Section 47(1)

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High Courts02 Dec 1966Allowed

Kali Vs Kamalakshi Amma and another

High Court Of Kerala · (1967) KLJ 584

Hindu Marriage Act, 1955 — Section 29, 30Penal Code, 1860 (IPC) — Section 494

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High Courts02 Dec 1966Dismissed

V. Ananthanarayana Iyer and Others Vs State of Kerala and Another

High Court Of Kerala · AIR 1967 Ker 256 : (1967) 19 STC 282

Constitution of India, 1950 — Article 14Kerala General Sales Tax (Levy and Validation) Act, 1965 — Section 1(3), 3, 4

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High Courts01 Dec 1966Dismissed

Kesava Pillai and Others Vs Sreedharan Pillai and Another

High Court Of Kerala · (1967) KLJ 479

Limitation Act, 1908 — Section 28Limitation Act, 1963 — Article 148

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High Court Of Kerala judgments, 1966